UT CHANDIGARH Vs. RAMA CHAUDHARY

JUDGEMENT

(1.) The petitioners have filed this writ petition challenging the order dtd. 22/11/2018 (Annexure P-3) passed by the Central Administrative Tribunal, Chandigarh Bench, Chandigarh (in short, "the Tribunal"), whereby Original Application (OA) filed by respondent No.l claiming counting of her service from 6/10/1983 to 5/7/1985 as qualifying service for the purpose of calculating pension and other retiral benefits, was allowed in terms of Rule 4.23 of Vol.II of Punjab Civil Services Rules.

(2.) Briefly, the facts of the case as made out in the Original Application (OA) are that respondent No.l, Rama Chaudhary was initially appointed as SS Mistress on 6/10/1983 on temporary basis and she remained working as such till her services were regularized w.e.f. 5/7/1985. She served the Education Department of U.T.Chandigarh and retired from service on 31/3/2011 on attaining the age of superannuation. While fixing the pension, services rendered by respondent No.l on temporary basis during the period from 6/10/1983 to 5/7/1985 were not calculated towards her pensionary benefits. On this, she filed O.A.No.060/28/2018, which was contested by the petitioners (respondents therein). After hearing both the parties, the said OA was allowed by the Tribunal vide impugned order dtd. 22/11/2018.

(3.) The petitioners (respondents therein) being dissatisfied, have filed the present writ petition challenging the order of the Tribunal dated 22.11.20218.